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Judgment
6 paragraphs · 88 wordsDr. H.B.Prabhakara Sastry, J
Learned counsels from both side are appearing through video conference.
The petitioner through his learned counsel has filed a memo seeking permission for withdrawal of this petition stating that the matter has been
amicably settled between the parties and they have been granted with a decree of divorce by the competent Court.
Learned counsel for the respondent submits his no objection to allow the memo.
In view of the memo and supporting submission from both side, the petition stands disposed of as not pressed.